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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(4) in The Karnataka Excise Act, 1965

(4)The provisions of [sections 441 to 446 and section 449 of the Code of Criminal Procedure, 1973] [Substituted by Act 32 of 1982 w.e.f. 04.09.1982] , shall apply, so far as may be, in every case, in which bail is accepted or bond taken under this section.